Section 17(3) in The Orissa Housing Board Act, 1968
(3)The Board may, on such terms and conditions as may be agreed upon and with the previous approval of the State Government, take over for execution any housing scheme on behalf of a local authority or Co-operative society or on behalf of an employer when the houses are to be built mainly for the residence of the employees of the concerned local authority, cooperative society or the employer and any such scheme shall be executed by the Board as if it had been provided for by this Act.
